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Principal Commissioner Of Income Tax ... vs M/S Pepsi Food Pvt. Ltd. (Now Pepsico ... on 16 February, 2018

Bench: Madan B. Lokur, Deepak Gupta

     ITEM NO.16                               COURT NO.4               SECTION XIV

                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 1909/2018

     (Arising out of impugned final judgment and order dated 03-07-2017
     in ITA No. 364/2017 passed by the High Court Of Delhi At New Delhi)

     PRINCIPAL COMMISSIONER OF INCOME TAX
     (CENTRAL) 1 NEW DELHI                                            Petitioner(s)

                                                      VERSUS

     M/S PEPSI FOOD PVT. LTD.
     (NOW PEPSICO INDIA HOLDINGS PVT. LTD.)           Respondent(s)
     (IA   No.18581/2018-CONDONATION   OF   DELAY  IN   FILING   and   IA
     No.18582/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     Date : 16-02-2018                 This petition was called on for hearing today.

     CORAM :                           HON'BLE MR. JUSTICE MADAN B. LOKUR
                                       HON'BLE MR. JUSTICE DEEPAK GUPTA

     For Petitioner(s)                 Mrs. K. Radhakrishnan, Sr. Adv.
                                       Mr. A.K. Srivastava, Adv.
                                       Ms. Diksha Rai, Adv.
                                       Mrs. Anil Katiyar, AOR

     For Respondent(s)                 Mr.   Harpreet Singh Ajmani, Adv.
                                       Ms.   Rashi Khanna, Adv.
                                       Mr.   Yojit Pareek, Adv.
                                       Mr.   Shekhar Pritjha, Adv.

                             UPON hearing the counsel the Court made the following

                                                  O R D E R

According to learned counsel for the respondent – assesse, the petition has become infructuous in view of the Judgment of the Delhi High Court in ITA 88/2018, ITA 89/2018 and ITA 90/2018.

Learned counsel for the Principal Commissioner of Income Tax seeks some time to take instructions.

Digitally signed by MEENAKSHI KOHLI Date: 2018.02.17

Tag with D. No. 1157/2018.

11:52:25 IST
Reason:




     (MEENAKSHI KOHLI)                                               (KAILASH CHANDER)
       COURT MASTER                                                    COURT MASTER